SAYEDA AND ORS. Vs. P. MURGAN AND ORS.

JUDGEMENT

(1.) Claimants in MVC No. 918/2007 aggrieved by the common judgment and award dated 25.09.2009 in MVC Nos. 763, 918 and 961 of 2007 of the Motor Accident Claims Tribunal No. VI, Bijapur (for short 'MACT) in so far as it relates to MVC No. 918/2007 have filed this appeal for higher compensation.

(2.) The submission of the learned counsel for the appellants is that the deceased aged 50 years as on 30.05.2007 was a driver in the employment of Karnataka State Road Transport Corporation paid Rs. 11,965/ - as monthly wage as indicated in the wage slip Ex. P -26 dated 02.06.2007 hence the MACT was not justified in deducting Rs. 5,088/ - from the said wage since the deductions were in respect of Provident Fund, ESI, Festival Advance, Education fund, PF advance, LIC premium and insurance premium which were not admissible deductions for the purpose of determining the loss of dependency. The award of Rs. 9,32,900/ - towards loss of dependency is submitted is incorrect.

(3.) Per contra, Sri Manvendra Reddy, learned counsel for the respondent - Insurance Company seeks to sustain the judgment and award impugned as being well merited, fully justified and not calling for interference.